Section 1A in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
1A. Application.-It applies to Government premises situate in the Abu area.
Section 3. - In clause (b), for "Government of Bombay" substitute "State Government".The Bombay Aerial Rope Ways Act, 1955(Bombay Act III of 1956)Section 1. - In sub-section (2), for "the whole of the State of Bombay" substitute "the Abu area".Section 9. - Omit from "in Greater Bombay" to "elsewhere".Section 29. - Omit "a Judge of the City Civil Court in Greater Bombay and elsewhere by".The Bombay (Supplementary) Appropriation Act, 1956(Bombay Act IV of 1956)This Act shall stand unmodified.The Bombay Appropriation Act, 1956(Bombay Act XIV of 1956)This Act shall stand unmodified.The Bombay Appropriation (Excess Expenditure) Act, 1956(Bombay Act XXV of 1956)This Act shall stand unmodified.The Bombay Hindu Places of Public Worship (Entry Authorisation) Act, 1956(Bombay Act XXXI of 1956)Section 1. - In sub-section (2), for "the whole of the State of Bombay" substitute "the Abu area".The Bombay Molasses (Control) Act, 1956(Bombay Act XXXVIII of 1956)Section 1. - In sub-section (2), for "the whole of the State of Bombay" substitute "the Abu area".Section 9. - In clause (b), omit "a Presidency Magistrate or".
